Section 30(1) in The Karnataka Prohibition Of Beggary Act, 1975
(1)In order to carry out the purposes of this Act, a fund called the Central Relief Fund shall be formed. This Fund shall consist of,-(i)subscriptions and donations;(ii)grants from the Government;(iii)the cess paid under sub-section (3) of section 31;(iv)grants from local bodies, and other private or public institutions;(v)fines recovered under this Act; and(vi)receipts from other sources.
